GIRISH CHANDRA MANDAL Vs. MD. AMANATULLAH SALFI

JUDGEMENT

(1.) The appellant has put to challenge the judgment and decree, dtd. 13/3/2013, passed by learned Ad hoc Additional District Judge IVth, Darbhanga, in Title Appeal No. 32 of 2011, whereby he has affirmed the judgment and decree, dtd. 27/9/2011, passed by learned Sub-Judge IVth, Darbhanga, in Title Suit No. 125 of 1999. The trial Court had dismissed the suit as barred by principle of res judicata, which has been affirmed by the first appellate Court.

(2.) The suit property is situated at Mohallah-Imambari, PO and PS- Laheriasarai, District-Darbhanga, which is of following descriptions:-

(3.) Instead of referring to the case of the plaintiff and the defendants, who are appellant and respondents herein, it would be apt, at this stage, to recount certain facts, in order to appreciate the controversy and dispute with better clarity.